Rakesh Khajuria & Ors vs Kritika Jyotsna & Anr
2022 Latest Caselaw 1445 j&K

                                                                          Sr. No. 38



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU


Case :- CCP(D) No. 16/2022

Rakesh Khajuria & Ors.                                   .....Appellant/Petitioner(s)

                                 Through :- Mr. Sanjay Kakkar, Advocate

                          v/s

Kritika Jyotsna & Anr.                                            .....Respondent(s)

                                 Through :- Mr. Vishal Sharma, DSGI for R-2

CORAM : HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
        HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                    ORDER

In terms of impugned judgment, the Deputy Commissioner,

Udhampur was directed to provide requisite revenue record to the respondent-

Defence Estates Officer to enable them to place a formal indent as well as to

obtain sanction from the competent authority regarding release of requisite

amount for payment of compensation for the lands acquired.

As per the statement of facts filed by the respondent No. 1, it is

stated that the Assistant Commissioner Revenue has requested the Defence

Estates Officer, Udhampur (DEO) vide his Communication dated 10.08.2022

to provide the old revenue papers of the requisitioned land including revenue

map so that the revenue record could be provided to Defence Estates Officer

for further proceedings in the matter.

Mr. Vishal Sharma, learned DSGI appearing for respondent No. 2

submits that all the revenue papers, in fact, should have been available with the

Revenue Authorities as the land has been requisitioned through them and they

are also the custodian of revenue record.

Learned counsel for the petitioners submits that both the respondents

are passing the buck to each other and as such, there is no compliance of

judgment dated 03.09.2021 till date and they are deprived of the compensation

of their land which has been requisitioned by respondent No. 2 for last several

decades. Since the judgment has not been complied for almost a year now, it is

directed that Deputy Commissioner, Udhampur as well as Defence Estates

Officer, Udhampur shall remain present in person along with the relevant

record in the possession on the next date of hearing.

List on 18.11.2022.

                             (SINDHU SHARMA)             (TASHI RABSTAN)
                                      JUDGE                       JUDGE

Jammu
17.10.2022
Vishal